(1)For the overall control, direction and supervision of the Police Force,the State Government shall appoint a Director General of Police.(2)The Director General of police shall be appointed from a panel of officers, already working in the rank of the Director General of Police, or the officers, who have been found suitable for promotion in the rank of Director General of Police, after screening by a Committee, as constituted by the Government;Provided that the number of officers in the panel shall not exceed three times the number of cadre posts, sanctioned for the rank of Director General of Police in the State.(3)The Director General of Police, so appointed, shall have a minimum tenure of two years, subject to superannuation.(4)The State Government may remove the Director General of Police from his/her post before the expiry of the tenure, by a written order, specifying reasons, on the following grounds -(i)on conviction by a court of law in a criminal offence or where charges have been framed by a court in a case involving corruption or moral turpitude; or(ii)on becoming incapable to perform his/her functions as the Director General of Police due to physical or mental illness; or(iii)on promotion or transfer to a higher or similar post under the Central or any other State Government; or(iv)on his/her own request.(5)In exceptional cases, the Director General of Police may be removed from his post by the State Government before the expiry of his/her tenure, for gross inefficiency and negligence, where a prima facie case of a serious nature has been established after a preliminary enquiry.
